MD RAHMAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONER has invoked the extraordinary writ jurisdiction under Article 226 of the Constitution of India for issuance of appropriate writ/writs, order/orders, direction/directions for quashment of the order impugned dated 19-2-2008, passed by the learned Chief Judicial Magistrate, chatra who refused to release the truck loaded with coal thereon of the petitioner bearing registration No. JH-09b-4141 seized in Simariya P. S. Case No. 76 of 2005, corresponding to G. R. Case No. 598 of 2005.

(2.) PROSECUTION story, in short was that the police raiding party on tip off, intercepted truck No. JH-09b-4141 which was carrying coal and that attempted to escape at the sight of the police party. However, two persons were apprehended from the spot. On interrogation, one of the apprehended disclosed his name Md. Rahman who claimed to be the owner of the truck i. e. the petitioner in the present writ petition and the another disclosed his name Shiv Narain Pal, who claimed to be the driver of the another truck bearing registration No. BR-13g-4768. They disclosed the names of accomplice who escaped at the sight of the police party. On demand, no document was produced by the petitioner-owner of the truck and therefore, the informant Officer-in-Charge of Sirriariya police Station had reason to believe that the petitioner was carrying coal illegally on his truck with the nexus of other accused persons. The truck of the petitioner with the coal loaded thereon was seized in presence of the independent witnesses and the seizure list was prepared. F. I. R. was lodged for the alleged offence under Sections 420/413/ 414 of the Indian Penal Code, Sections 33/ 41/42 of the Indian Forest Act as also under Section 20 of the Forest Produce regulation Act, which could be evident from the f. I. R.

(3.) MR. Jitendra S. Singh, learned counsel submitted on behalf of the petitioner that confiscation proceeding bearing Confiscation case No. 2 of 2006 was initiated with respect to the seized truck and the coal loaded thereon in the Court of Authorized Officer-cum-Divisional Forest Officer, Chatra South forest Division on the instance of the investigating Officer of the instant case. In his causes shown the petitioner had pleaded before the confiscating authority that initially the alleged coal was being carried on a different truck bearing registration No. BR-13g-8375 from Sikni Colliery which was on its way to Giridih but during its journey, the truck developed some mechanical defects, as the truck suffered brake down, as unable to move further, the coal loaded thereon was transferred on the truck of the petitioner bearing registration No. JH-09b-4141 and the information in this regard was given to the Officer-in-Charge of Balumath police Station. Consequent to which, written permission of the transfer of the coal on the truck of the petitioner was obtained, which could be evident from the endorsement made by the Officer-in-Charge of Balumath police Station on the challan issued by the sikni Colliery (Annexure-2 ).